BHAGAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE of motion to Advocate General, Haryana.

(2.) ON the asking of the Court Mr. S.S. Brar, DAG, Haryana accepted the notice. Admitted.

(3.) BHAGAT Ram, the appellant herein stood surety for one Mohan Sahni of Bihar in a case FIR No. 110 dated 13th July, 2003 registered at Police Station Sadar Yamunanagar under NDPS Act. The accused did not appear before the Court and as such his bail bonds were cancelled and forfeited to the State. Notice was issued to the present appellant under Section 446 Cr.P.C. by the concerned Court. It is worth-mentioning here that a separate notice was issued to another surety namely Pirthi Singh. The appellant did not appear in pursuance to the notice on the date fixed and as such the learned trial Court imposed a penalty of Rs. 50,000/- upon the present appellant and the other surety Pirthi Singh. Aggrieved by the said order, the appellant has preferred the present appeal.